Section 204(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A authorises B to buy 1,000 bales of cotton on account of A, and to pay for it out of A's money remaining in B's hands. B buys 1,000 bales of cotton in his own name, so as to make himself personally liable for the price. A cannot revoke B's authority so far as regards payment for the cotton.
